MANISHSINGH JAGATNARAYAN RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice for and on behalf of the respondent - State.

(2.) By way of the present application, the applicant has prayed to release him on temporary bail on the ground of treatment of son of the applicant.

(3.) Learned Additional Public Prosecutor for the respondent has opposed this application.